REGENT COMPUTRONICS PVT. LTD.

B.S.Prabhakar Appellant

V/S

D.Rangappa Alias Puttanna Respondents

Referred Judgements :-

R C CHANDIOK VS. CHUNI LAL SABHARWAL [REFERRED TO]
M L DEVENDER SINGH VS. SYED KHAJA [REFERRED TO]
B R MULANI VS. A B ASWATHANARAYANA [REFERRED TO]
DEVA RAM VS. ISHWAR CHAND [REFERRED TO]
K S VIDYANADAM VS. VAIRAVAN [REFERRED TO]
GANESH SHET VS. C S G K SETTY [REFERRED TO]
GAJRAJ VS. SUDHA [REFERRED TO]
KALAVAKURTI VENKATA SUBBAIAH VS. BALA GURAPPAGARI GURUVI REDDY [REFERRED TO]
GOBIND RAM VS. GIAN CHAND [REFERRED TO]
P S RANAKRISHNA REDDY VS. M K BHAGYALAKSHMI [REFERRED TO]
S KALADEVI VS. V R SOMASUNDARAM [REFERRED TO]
PRAMOD BUILDINGS AND DEVELOPERS LTD VS. SHANTA CHOPRA [REFERRED TO]
JANAK DULARI DEVI VS. KAPILDEO RAI [REFERRED TO]
CITADEL FINE PHARMACEUTICALS VS. RAMANIYAM REAL ESTATES P LTD [REFERRED TO]
NARINDERJIT SINGH VS. NORTH STAR ESTATE PROMOTERS LIMITED [REFERRED TO]
B R MULANI VS. A B ASWATHANARAYANA [REFERRED TO]
RAMESHWAR PRASAD SAHI VS. ANANDI DEVI [REFERRED TO]
ZARINA SIDDIQUI VS. A RAMALINGAM ALIAS R AMARNATHAN [REFERRED TO]
PARMINDER SINGH VS. GURPREET SINGH [REFERRED TO]

JUDGEMENT

(1.) This appeal is filed challenging the judgment and decree dtd. 29/11/2003 passed in O.S.No.3105/1981 on the file of the XI Additional City Civil Judge, Bangalore City dismissing the suit for specific performance in respect of the suit schedule property and granting the alternative relief directing the defendants to pay a sum of Rs.30,000.00 to the plaintiffs along with interest at the rate of 8% per annum from the date of the suit till the date of realization.

(2.) The parties are referred to as per their original rankings before the Trial Court to avoid confusion and for the convenience of the Court.

(3.) The factual matrix of the case is that the plaintiffs are the legal representatives of late Dr. B.S. Subramanyam and instituted the suit on 14/10/1981 in O.S.No.3105/1981 seeking the relief of specific performance. During the pendency of the suit, the sole defendant D. Rangappa also passed away. Hence, the legal heirs are brought on record as defendants. The legal representatives of D. Rangappa adopted the written statement filed by their father and not filed any fresh written statement, but filed written statement after amendment of plaint. The main relief sought in the plaint is for enforcement of the sale deed which was entered into by the defendant, D. Rangappa for Rs.60,000.00 and out of that, an amount of Rs.30,000.00 was received and balance was payable at the time of registration of the sale deed.

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B.S.PRABHAKAR Vs. D.RANGAPPA ALIAS PUTTANNA

Referred Judgements :-

JUDGEMENT

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